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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(2) in The Gujarat University Act, 1949

(2)The following shall form part of, or be paid into, the University Fund.-
(a)any contribution or grant by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government,
(b)the income of the University from all sources including income from fees and charges,
(c)bequests, donations, endowments and other grants, if any.